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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa Home Guards Act, 1961

(3)When the Commandant-General or the Commandant passes an order suspending, reducing in rank, fining or dismissing any member of the Home Guards under sub-section (1) he shall record such order with the reasons therefore and a note of the enquiry in writing and no such order shall be passed by the said Commandant or Commandant-General unless the person concerned has been given an opportunity of being heard in his defense.